ARUN KUMAR DUBEY Vs. DIRECTOR

JUDGEMENT

(1.) This order arises out of an interim application being I.A. No. 3174 of 2023, wherein the respondents-State has prayed for dismissal of the writ application on the ground that the petitioner does not have any credentials.

(2.) This matter was heard in the Hybrid Mode and Mr. Kapil Sibal, learned Senior Advocate appearing for the State, has appeared before us virtually on several occasions and finally on 14/9/2023.

(3.) We queried from the learned Senior Counsel appearing for the State of Jharkhand about the powers of the Court in taking up certain cases even when the Court is not satisfied about the credentials of the petitioner therein. The learned Senior Counsel for the State would submit that under Rules 4 and 5 of the Jharkhand High Court (Public Interest Litigation) Rules, 2010, the Jharkhand High Court has jurisdiction to initiate any proceeding suo motu and such power can be assumed by receiving any complaint, report or any information from any source to which the Court considers sufficient to rely upon and in such cases the Court can pass the order to register the same as suo motu case. The learned Senior Counsel, however, would submit that the Court should only see the averments made in the petition and not in the supplementary affidavits filed by the petitioner.